RAKESH KUMAR Vs. STATE OF UTTARAKHAND

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) By means of this writ petition, petitioner has sought following relief:

(3.) According to the petitioner, his ancestral land was acquired by National Highways Authority of India for construction of N.H.-74, however, the amount of compensation was withdrawn by one Mr. Om Prakash. According to the petitioner, he reported the matter to the concerned authority; but, no decision is being taken in the matter so far.